High Courts25 Aug 2009Dismissed
Sasikumar Vs Sheeba
High Court Of Kerala · (2009) 4 KLT 384
Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 11(3), 11(4), 2(3)
COURT ARCHIVE
High Court Of Kerala judgments, 2009
1,383 judgments · page 27 of 70
High Courts25 Aug 2009Allowed
Rajan Mathai Vs State of Kerala
High Court Of Kerala · (2009) 4 KLT 822
Kerala Civil Courts Act, 1957 — Section 12, 13Kerala Insolvency Act, 1956 — Section 3, 79, 79(1)
High Courts25 Aug 2009
The Ta-Aleemul Islam Trust and Others Vs State of Kerala and Others
High Court Of Kerala · (2009) 4 ILR (Ker) 308 : (2009) 3 KLJ 496 : (2009) 4 KLT 225
Kerala Motor Transport Workers Welfare Fund Board Act, 1985 — Section 2(e), 2(ja), 4, 7, 8
High Courts25 Aug 2009
Nattakam Suresh Vs The Kerala State Election Commission and Others
High Court Of Kerala · (2009) 3 KLJ 482 : (2009) 4 KLT 297
Anti Defection Act — Section 4, 4(3)Kerala Local Authorities (Prohibition of Defection) Act, 1999 — Section 4Kerala Panchayat Raj (Election of President and Vice President) Rules, 1995 — Rule 5(2)
High Courts25 Aug 2009Dismissed
P.K. Kurian Vs Assistant Commissioner of Wealth Tax and Another
High Court Of Kerala · (2010) 329 ITR 529
High Courts24 Aug 2009Allowed
Padmavathy Amma Vs Union of India (UOI)
High Court Of Kerala · (2009) 4 ILR (Ker) 844 : (2009) 4 KLT 456
High Courts24 Aug 2009
Habeeb Shaji Vs State of Kerala
High Court Of Kerala · (2009) 3 KLT 1019 : (2011) 7 RCR(Criminal) 52 : (2011) 6 RCR(Criminal) 472
Criminal Procedure Code, 1973 (CrPC) — Section 482Motor Vehicles Act, 1988 — Section 185, 19, 206, 206(1), 206(2)Penal Code, 1860 (IPC) — Section 279
High Courts24 Aug 2009Dismissed
Dr. V. Preman Vs Kannur Municipality and Others
High Court Of Kerala · (2009) 08 KL CK 0066
High Courts24 Aug 2009Dismissed
Bhuvanendran T. Vs LIC Housing Finance Ltd. and Others
High Court Of Kerala · (2009) 3 KLJ 349
Constitution of India, 1950 — Article 14, 141Negotiable Instruments Act, 1881 (NI) — Section 138, 142Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 17(1), 17(2), 18, 19(1)
High Courts24 Aug 2009Dismissed
P.A. Shahabudeen Vs District Collector and Others
High Court Of Kerala · (2009) 4 KLT 168 : (2010) 28 VST 91
Constitution of India, 1950 — Article 227Kerala General Sales Tax (Amendment) Act, 1999 — Section 26BKerala General Sales Tax Act, 1963 — Section 45A, 46, 49
High Courts24 Aug 2009
Mariamma Aprem and Another Vs Abraham, A.V. and Others
High Court Of Kerala · (2009) 08 KL CK 0030
High Courts24 Aug 2009Dismissed
Rajan Vs Pravith
High Court Of Kerala · (2010) 1 ILR (Ker) 284 : (2009) 3 KLT 939 : (2011) 1 TAC 637
Motor Vehicles Act, 1939 — Section 95Motor Vehicles Act, 1988 — Section 145, 146(1), 147(1), 147(2)
High Courts21 Aug 2009Dismissed
K. Indira Amma Vs Union of India (UOI) and Others
High Court Of Kerala · (2009) 08 KL CK 0084
Constitution of India, 1950 — Article 226Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 10, 11, 2(2), 6, 6(1)
High Courts21 Aug 2009Dismissed
Satellite Cable Network Vs The Kerala State Electricity Board and The Assistant Executive Engineer
High Court Of Kerala · (2009) 08 KL CK 0083
High Courts21 Aug 2009Dismissed
Maria Thomas Vs Chairman and Managing Director, Chief Manager and Authorised Officer and Branch Manager, Union Bank of India
High Court Of Kerala · (2009) 08 KL CK 0082
Constitution of India, 1950 — Article 226
High Courts21 Aug 2009Allowed
The Sahrdaya College of Engineering and Technology Vs The University of Calicut and Others
High Court Of Kerala · (2009) 3 KLJ 185
Constitution of India, 1950 — Article 19(1), 226Indian Medical Council Act, 1956 — Section 10(2), 10A, 10A(1), 10A(2), 11
High Courts21 Aug 2009Allowed
Saraswathy Amma Vs Chandrasekharan Nair
High Court Of Kerala · (2009) 4 ILR (Ker) 857 : (2009) 4 KLT 85 : (2010) 6 RCR(Civil) 740
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 47 Rule 1, Order 7 Rule 10, 104Constitution of India, 1950 — Article 227Kerala Court Fees and Suits Valuation Act, 1959 — Section 12, 12(1), 12(2), 12(4), 18
High Courts20 Aug 2009Dismissed
Thoombath Haris and Others Vs Khadeeja Sherbin
High Court Of Kerala · (2009) 3 KLJ 172 : (2009) 3 KLT 905 : (2010) 5 RCR(Civil) 351
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(3)Evidence Act, 1872 — Section 114Family Courts Act, 1984 — Section 5, 7, 7(1)
High Courts20 Aug 2009Allowed
L.I.C. of India Vs Dr. Chandy Joseph
High Court Of Kerala · (2009) 3 KLJ 165
Insurance Act, 1938 — Section 45
High Courts19 Aug 2009Allowed
Pavithran Vs State of Kerala
High Court Of Kerala · (2009) 4 ILR (Ker) 15 : (2009) 4 KLT 20
Kerala Education Rules, 1959 — Rule 37, 37(2), 38(2), 92